Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 27 June, 2023
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 24180 of 2023
(RUBABUDDIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 27-06-2023
Shri Ashutosh Surana,- Advocate for the petitioner.
Shri Suhas Pundlik - GA for the respondent/State.
Heard on I.A. no. 8316/2023 for urgent hearing during vacation. Vacation is over and the matter has already been taken up for hearing, therefore, the I.A is disposed of being rendered infructous.
Let notice be issued to respondent no. 2 and 3 on payment of PF within seven days; returnable within six weeks.
(ANIL VERMA) JUDGE amol Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 27-06-2023 18:11:19